Yogendra Kumar Srivastava, J. - (1.) Heard Sri Jawahar Lal Pandey, learned counsel for the petitioner, Sri Satish Kumar Rai, learned counsel appearing for respondent nos.1 to 4 and Sri Nagendra Kumar Pandey, learned Standing Counsel appearing for respondent nos.5 and 6.
(2.) By means of the present writ petition, the petitioner has made a prayer for quashing the order dated 15.02.2018 whereby the representation filed by the petitioner pursuant to a direction issued by this Court in Writ-C No.45244 of 2017 (Harish Chandra Vs. Union of India & 5 Ors.) was considered by a Committee constituted in terms of an order dated 19.05.2015 passed in PIL No.11539 of 2015 Ajit Singh Vs. Union of India & Ors., 2017 9 ADJ 251 decided on 06.07.2017, and the same has been disposed of. The petitioner has made a further prayer to stop the process of demarcation of the land of gata no.264(M) area 1-9-10 (0.398 hectares) and gata no.265(M) area 6-0 (1.897 hectares) totaling 2.295 hectares, and not to interfere in the peaceful possession of the petitioner on the aforesaid bhumidhari land.
(3.) Learned counsel appearing for the respondents have drawn our notice to the fact that the issue relating to encroachment over 482 acres of defence land acquired for air firing and bombing range, Tilpat Range vide notification dated 06.11.1950, was the subject matter of a public interest litigation, PIL No.11539 of 2015 filed before this Court. The aforementioned PIL along with connected writ petitions filed by certain persons asserting themselves to be purchasers of small pieces of farm land/plots out of the land in question and seeking to challenge the acquisition that took place in 1950 were decided by means of a judgment dated 06.07.2017 by this Court.;